Registrar (Judicial) vs Secretary
2023 Latest Caselaw 574 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P.(C) PIL No.9425 of 2014

             Registrar (Judicial), Orissa High Court ....                Petitioner
                                           Mr. A. R. Dash, Amicus Curiae
                                      -versus-
             Secretary, Home Department and        .... Opposite Parties
             another
                                           Mr. Debakanta Mohanty, AGA

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M.S. RAMAN

                                             ORDER

17.01.2023 Order No.

09. 1. The Court notes that the State Level Authorization Committee under the Transplantation of Human Organ and Tissue Act, 1994 has already been notified. There are other developments too, including a judgment of this Court in Arup Kumar Das v. State of Orissa 2010 (II) OLR 837. It is clarified that anyone with a specific issue can always invoke the writ jurisdiction of this Court for appropriate directions.

2. Accordingly, the petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda